Section 47 in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
47. Reduced supply during break-down.
- If at any time during the continuance of the agreement between the Board and the consumer, the plant and/or premises of the consumer are destroyed or so damaged by fire or explosion, natural, calamity, war, civil commotion, strike, lock-out and other unavoidable causes resulting in a breakdown and rendering the plant or the premises wholly or substantially unfit for occupation or use, the consumer may on giving seven days' notice in writing to the Engineer of such a breakdown take a reduced supply of power as may be necessary and feasible. In such a contingency, he shall not be liable to pay the charges in accordance with the agreement, but shall only pay towards demand charges where such charges are payable, on the basis of the maximum demand as recorded in the demand meter and pay for the energy charges on the basis of actual energy consumption. The aforesaid period of reduced supply, shall, however, not count towards the initial period specified in the agreement and the period of the agreement may be enhanced for a further period equivalent to the period of reduced supply.
